M GANESH Vs. M VIJAYALAKSHMI

JUDGEMENT

(1.) The petitioner is before this Court challenging the order dated 20.01.2017 on I.A.No.17, order dated 20.01.2017 on I.A.No.18 and order dated 20.01.2017 on I.A.No.19 in O.S. No.5076/1999 on the file of the 38th City Civil Judge, Bengaluru.

(2.) The petitioner who is the party-in-person is Defendant No.7 and 1st respondent is the 1st plaintiff in O.S.No.5076/1999 which is filed for partition and separate possession. The suit is of the year 1999. The parties have completed their evidence and the matter was at the stage of cross examination of the defendants. Defendant No.7 who is the petitioner herein has filed three applications i.e., I.A.No.17 under Order VI Rule 17 read with Section 151 of CPC to amend the written statement by including three paragraphs, I.A.No.18 under Order VIII Rule 1(A) read with Section 151 of CPC for production of documents and I.A.No.19 under Order 14 Rule 5 read with Section 151 of CPC for amendment of issues. The said applications were resisted by the defendants by filing objections. The trial Court by separate orders dated 20.01.2017 rejected I.A.Nos.18 and 19 and partly allowed I.A.No.17 for amendment. The said orders are impugned in the present writ petition.

(3.) Heard the petitioner-party-in-person and learned counsel for respondent No.1. Perused the writ petition papers.